Section 7C in The Orissa Panchayat Samiti Election Rules, 1991
7C.
Subject to the directions, if any, issued by the Governor of Orissa under paragraph 5 of the Fifth Schedule to the Constitution of India, out of the Constituencies left in the list for candidates, other than those reserved for the Scheduled Castes and Scheduled Tribes, reservation of Constituencies for the members of backward class of citizens shall begin from the Constituency which appears first and shall continue one by one until the required quota is completed.
